CHARANJIT SINGH ALIAS CHATRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Charanjit Singh alias Chatra son of Sher Singh has preferred the instant petition for the grant of anticipatory bail, in a case registered against him along with his other co -accused, vide FIR No.139 dated 23.8.2011 (Annexure P1), on accusation of having committed the offences punishable under sections 148, 336, 160 and 506 read with section 149 IPC and Sections 25 and 27 of the Arms Act (the offence punishable u/s 427 IPC was lateron added and offence u/s 160 IPC was deleted) by the police of Police Station Sadar, Ludhiana, invoking the provisions of section 438 Cr.PC.

(2.) NOTICE of the petition was issued to the State.

(3.) DURING the course of preliminary hearing, the following order was passed by this Court on 24.5.2013: -